Section 129 in The City of Nagpur Corporation Act, 1948
129. Investigation of objections by [Commissioner]. - (1) All such objections shall be entered in a register to be maintained for the purpose and, on receipt of any objection, the [Commissioner] shall give a notice in writing to the objector of the time and place at which his objection will be investigated.
(2)At the time and place so fixed the [Commissioner] shall hear the objection, in the presence of the objector or his authorised agent if he appears, or may, for reasonable cause, adjourn the investigation.(3)When the objection has been determined, the order passed on such objection shall be recorded in the said register and, if necessary, an amendment made in the assessment list in accordance with the result of the objection.
